LAWS(DLH)-2022-5-153

BHARAT INVESTMENT CORPORATION Vs. SANJANA SAINI

Decided On May 19, 2022
Bharat Investment Corporation Appellant
V/S
Sanjana Saini Respondents

JUDGEMENT

(1.) Despite service of notice, there is no appearance on behalf of respondent.

(2.) The matter has been passed over and called out at second time. The respondent is still not available.

(3.) The court has accordingly heard learned Counsel for the petitioner and proceeds to dispose of the petition, as the issue involved is short.